POOJA ARORA Vs. MEENAKSHI GUPTA

JUDGEMENT

(1.) The present appeal under Order XLIII Rule 1(r) of the Civil Procedure Code, 1908 (the CPC), assails the order dtd. 8/6/2023 passed by the learned ADJ-06, West District, Tis Hazari Courts, Delhi in CS No. 1032/2022, whereby the trial court directed the parties to maintain status quo in respect of the suit property.

(2.) In the appeal, the parties herein shall be referred to in the same rank as they are arrayed in the original suit.

(3.) Brief facts necessary for adjudicating this appeal are as follows:- The sole plaintiff/respondent instituted a suit seeking cancellation of a Sale Deed dtd. 17/2/2021 executed in favour of defendant no. 1/appellant no. 1 herein, along with reliefs of possession and permanent injunction. The plaintiff claims title to the suit property through a registered sale deed dtd. 4/3/2021 and asserts that she was in control of the suit property prior to the alleged acts of trespass and demolition attributed to defendant no. 2/appellant no.2, leading to complaints to the local police.